MANJU DEVI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) THE applicants, by means of present application under Section 482 Cr.P.C., seek to quash the impugned orders dated 22.08.2013, 16.11.2013 by which non -bailable warrants have been issued against them by learned Chief Judicial Magistrate, Dehradun, in Criminal Case No. 3815 of 2010 State vs. Manju and another, under Sections 420, 467, 468, 471 and 120 -B of IPC, as well as the entire proceedings of the aforesaid case.

(2.) A document (annexure -4) has been offered to show that the dispute has been amicably settled between the parties under 'One Time Settlement Scheme'. The amount has been fully deposited. Nothing is due from the applicants.

(3.) A charge -sheet under Sections 420, 467, 468, 471 and 120 -B of IPC was submitted against the applicants. The offence punishable under Sections 420 of IPC is a compoundable offence within the scheme of Section 320 of Cr.P.C.